Section 133 in The U.P. Co-operative Societies Rules, 1968
133.
(a)The State Government may on the application of a co-operative society and subject to the availability of funds provide financial assistance under clause (d) of Section 55 to the applicant society for any one or more of the following purposes-(i)facilitating the production or disposal of goods by the members of the society;(ii)conducting and developing agricultural or industrial activity undertaken by the society;(iii)redemption of prior debts, purchase and improvement of land by the members of the society or construction of any project for providing irrigation facilities for the benefit of its members;(iv)construction of dwelling houses by the society or by its members;(v)repayment of money previously borrowed by the society in accordance with its bye-laws;(vi)maintenance of staff for efficient management of the society;(vii)purchase of vehicles, machinery and equipment that may be necessary for carrying out the objects of the society; and(viii)any other object which the State Government may deem proper and which is provided in the bye-laws of the society.(b)The financial assistance granted to a co-operative society under sub-rule (a) shall be subject to such terms and conditions as the State Government may from time to time lay down by a general or special order.
